KEERTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Sec. 482 of Cr.P.C for quashing the order passed in Spl.C.No.44/2016, on the file of the Additional Sessions Judge, FTSC-II, Mandya and the application rejected by the Trial Court under Sec. 311 of Cr.P.C.

(2.) Heard the arguments.

(3.) The case of the petitioner is that the petitioner is facing the trial before the Special Court for the offences under Ss. 341 , 376 , 511 of IPC and Ss. 8 and 18 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO' Act),